Pankaj Sharma vs The State Of Madhya Pradesh
2025 Latest Caselaw 6934 MP

Madhya Pradesh High Court

Pankaj Sharma vs The State Of Madhya Pradesh on 20 June, 2025

                                                              1                               WP-21005-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                      WP No. 21005 of 2025
                                       (PANKAJ SHARMA Vs THE STATE OF MADHYA PRADESH AND OTHERS )



                          Dated : 20-06-2025
                                Shri K.K. Sharma - learned counsel for the petitioner.

                                Shri B.M. Patel- learned Government Advocate for respondents/State.

Issue notice to the respondents on payment of process fee by RAD mode within one week.

The petitioner, who is working as Panchayat Secretary, is aggrieved by order dated 09/06/2025, whereby he has been transferred from Gram Panchayat Piprodakhurd, District- Guna to Gram Panchayat Khajuri, District- Guna (M.P.).

Learned counsel for the petitioner, challenging the impugned transfer order, submits that order has been passed by the incompetent authority. He refers to Rule 15(j) of the Madhya Pradesh Jila Panchayat (Business) Rules, 1998 which provides that matters of transfer are required to be approved by the General Administration Committee. He further refers to Section 47 to the

Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 which provides constitution of standing committee/general administration committee.

Learned counsel for the petitioner also placed reliance upon the judgment of the Division Bench passed by this Court in the case of Gram Panchayat Jhadel Vs. .State of M.P. & Anr. in W.P. No.671/2012 wherein

2 WP-21005-2025 the similar issue has been dealt with.

Considering the aforesaid, petitioner's transfer by way of impugned order shall remain stayed till next date of hearing.

As prayed by learned counsel for the respondents, list this case in the week commencing 30th June, 2025.

(ASHISH SHROTI) JUDGE

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